Section 65 in Rajasthan Co-operative Societies Act, 2001
65. Termination of winding up proceedings
(1)The winding up proceedings of a society shall be completed within three years from the date of the order of the winding up, unless the period is extended by the Registrar:Provided that the Registrar shall not grant any . extension for a period exceeding one year at a time and two years in the aggregate.(2)If the winding up proceedings are not completed within such time, as may be extended by the Registrar under sub-section (1), the Registrar shall refer the matter to the Government with the reasons therefor and shall thereafter act as per the directions issued by the Government in each- individual case.
